(1.) THE first appellant and respondent and counsel for both sides present. This appeal arises out of a suit for partition in which the plaintiff had been given a decree for 1/4th share. THE parties have settled the dispute as follows:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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